VITHYA Vs. RAMESH

JUDGEMENT

(1.) The Criminal Original Petition has been filed, invoking Sec. 482 of Code of Criminal Procedure, seeking orders to call for the records in C.C.No.190 of 2019 pending on the file of the Court of the Judicial Magistrate, Aundipatti and quash the same.

(2.) .The petitioners are accused in C.C.No.190 of 219, pending on the file of the Judicial Magistrate, Aundipatti. It is not in dispute that the second petitioner and the respondent are brothers; that the first petitioner is the wife of the second petitioner and that the third petitioner is the father of the first petitioner.

(3.) .The case of the respondent put forth in C.C.No.190 of 2019 in short is as follows :